High Courts10 Sept 2003Allowed
Union of India (UOI) and Others Vs C.A.T. and Others
Rajasthan High Court · (2004) 3 RLW 1414 : (2003) 1 WLC 310
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,451 of 2,241
High Courts09 Sept 2003Dismissed
Ram Chandra Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RLW 1512 : (2004) 1 WLC 112
Criminal Procedure Code, 1973 (CrPC) — Section 389, 390Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 2003
Chain Sukh Rathi Vs Commissioner of Income Tax and Another
Rajasthan High Court · (2003) 185 CTR 56 : (2004) 270 ITR 368 : (2004) 134 TAXMAN 56
Income Tax Act, 1961 — Section 158BB
High Courts09 Sept 2003
Rang Lal and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (2004) CriLJ 316 : (2004) WLC 245
Penal Code, 1860 (IPC) — Section 149, 300, 302, 303, 304
High Courts08 Sept 2003Allowed
Gautam Bhawan Nirman Sahkari Samiti Ltd. Vs Smt. Ramnik Kumari and Others
Rajasthan High Court · AIR 2005 Raj 161 : (2004) 3 RCR(Civil) 318 : (2004) WLC 541
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4
High Courts08 Sept 2003
Shree Agencies Vs Poonam Chand Banthia (Deceased) through Lrs.
Rajasthan High Court · (2004) 4 RLW 2123 : (2004) 1 WLC 195
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts08 Sept 2003
Mohd. Sharif Vs ADJ No. 2 and Another
Rajasthan High Court · AIR 2004 Raj 58 : (2004) 1 CivCC 682
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Sept 2003
Commissioner of Income Tax Vs Chinna Ram
Rajasthan High Court · (2004) 140 TAXMAN 283 : (2004) WLC 168
Income Tax Act, 1961 — Section 139, 154, 215, 256
High Courts05 Sept 2003Dismissed
Anil Kumar S. Ruia Vs Official Liquidator, Unikol Bottlers Ltd.
Rajasthan High Court · (2004) 52 SCL 591
Companies Act, 1956 — Section 446
High Courts05 Sept 2003
Vice Chancellor, Mohan Lal Sukhadia University (The) and Others Vs Yamuna Shanker Sharma and Another
Rajasthan High Court · (2004) 2 RLW 1024 : (2004) 1 WLC 593
High Courts05 Sept 2003Allowed
Girraj Prasad Vs Qamar Ali Begh and Others
Rajasthan High Court · (2004) 1 ACC 160 : (2005) ACJ 680 : (2004) 1 WLC 321
Motor Vehicles Act, 1988 — Section 158(6), 166(4)
High Courts05 Sept 2003Allowed
Satya Narain Sharma Vs RSRTC and Another
Rajasthan High Court · (2004) 3 RLW 1546 : (2004) 1 WLC 716
High Courts05 Sept 2003Dismissed
Commissioner of Income Tax Vs Bansiwala Iron and Steel Re-rolling Mills
Rajasthan High Court · (2003) 185 CTR 280 : (2005) 273 ITR 421
Income Tax Act, 1961 — Section 256(2)
High Courts05 Sept 2003
Commissioner of Income Tax Vs Rajasthan State Co-op. Bank
Rajasthan High Court · (2004) 186 CTR 266 : (2005) 272 ITR 600
Income Tax Act, 1961 — Section 80P(2)
High Courts05 Sept 2003
Official Liquidator Vs Nanu Ram Yadav
Rajasthan High Court · (2004) 56 SCL 68
Companies Act, 1956 — Section 446, 447
High Courts05 Sept 2003Allowed
Pushpa Silk Mills Pvt. Ltd. Vs CEGAT
Rajasthan High Court · (2004) 115 ECR 118 : (2004) 168 ELT 449 : (2004) WLC 199
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts04 Sept 2003Allowed
Commissioner of Income Tax Vs Gotan Lime Stone Khanij Udhyog
Rajasthan High Court · (2004) 186 CTR 125 : (2004) 269 ITR 399
Income Tax Act, 1961 — Section 4, 43B, 45(1), 48, 55(2)
High Courts04 Sept 2003
Commissioner of Wealth Tax Vs Santosh Chand
Rajasthan High Court · (2004) 188 CTR 591
Wealth Tax Rules, 1957 — Rule 1BB
High Courts04 Sept 2003
CWT Vs Santosh Chand
Rajasthan High Court · (2004) 136 TAXMAN 331
Wealth Tax Act, 1957 — Section 27B
High Courts04 Sept 2003Allowed
Dr. Sakshi Grover Vs Presiding Officer Family Court No. 1
Rajasthan High Court · (2003) 3 WLN 640
Family Courts Act, 1984 — Section 10, 3